Kasliwal, J. - (1.) Special leave granted.
(2.) Appeal in S.L.P. No. 3859 of 1991 arises out of the judgment of the Patna High Court dated 12-12-1990 in Writ Petition No. 7348 of 1989 and Appeal in S.L.P. No. 7642 of 1991 arises out of the Judgment dated 12-12-19,90 given by the Patna High Court in Writ Petition No. 7183 of 1989. Both the above appeals are disposed of by end single order as both arise in identical circumstances and are intimately connected with each other.
(3.) Rakesh Ranjan Verma and 120 other persons working as Operators in the Bihar State Electricity Board filed a Writ Petition. No. 7348 of 1989 in the High Court for quashing the advertisement dated 29-7-1989 issued by the Bihar State Electricity Board (in short 'the Board') for filling up vacancies of Junior Electrical Engineers by direct recruitment and for a direction to the Board to comply with the directions of the State Government dated 18-7-1988 and 5-5-1989 to appoint/ absorb the petitioners in the vacant substantive posts of Junior Electrical Engineers.;